LAKSHMI Vs. SUREKHA

JUDGEMENT

(1.) This is a revision filed by the accused under Sec. 397 read with Sec. 401 of Criminal Procedure Code, 1973 (hereinafter referred to as 'the Code' for short) challenging the judgment of conviction and order of sentence passed by FTC- IV, Bangalore City in Crl.A.No.13/2014 dtd. 23/2/2015.

(2.) The brief facts leading to the case are that the complainant / respondent herein has filed a complaint before XV Additional Chief Metropolitan Magistrate Court, Bangalore City in C.C.No.16475/2009 for the offences punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act' for short) by exercising his powers under Sec. 200 of the Code. The learned Magistrate has taken cognizance of the offence and accused has appeared in pursuance of the summons and trial was held.

(3.) Against this judgment of acquittal, the complainant has approached the learned Sessions Judge in Crl.A.No.13/2014. The learned Sessions Judge set aside the judgment of acquittal and passed a conviction order by allowing the appeal. This order is being challenged in this court.